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Judgment
3 paragraphs · 115 wordsMiscellaneous Application No. 146 of 2022 has been preferred by respondent no. 2 for deletion of party respondent no. 2. Notice upon non-applicant/original petitioner. Mr. Vibhav Srivastava accepts notice for the original petitioner and seeks time to file reply. Time, as prayed for, is granted.
Counsel appearing for original petitioner in BP No. 69 of 2022 submits that notice upon respondent no. 1 has already been issued in the petition and the same was to be served by dasti service upon respondent no. 1 but respondent no. 1 has refused to accept the service and affidavit to that effect has been filed in BP No. 69 of 2022.
This matter is, therefore, adjourned to 9.5.2022.